Supreme Court - Daily Orders
Sadakat Kotwar vs The State Of Jharkhand on 14 December, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
ITEM NO.2 Court 16 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 38089/2019
SADAKAT KOTWAR & ANR. Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(COMPLIANCE REGARDING ARREST OF THE PETITIONERS NOT RECEIVED YET )
Date : 14-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Petitioner(s) Mr. Shree Prakash Sinha, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The application for exemption from surrendering for the two petitioners – Sadakat Kotwar and Refaz Kotwar was rejected on 15.10.2020 and both accused were granted four weeks’ time to surrender and to furnish proof thereof.
Mr. Shree Prakash Sinha, learned counsel submits that although intimation of the Court’s order was given, he has no information on whether the petitioners have surrendered or Signature Not Verified Digitally signed by Jatinder Kaur Date: 2020.12.16 14:48:18 IST not.
Reason:2 In view of above and bearing in mind that petitioners have failed to furnish proof of surrender within time, the CJM, Gumla, Jharkhand is directed to ensure arrest of Sadakat Kotwar and Refaz Kotwar who have been convicted under the impugned judgment dated 1.7.2019 in the Criminal Appeal (SJ) No. 393 of 2004 rendered by the High Court of Jharkhand. The Registry is directed to immediately communicate this order. A report in compliance will be furnished within seven days.
(JATINDER KAUR) (POONAM VAID) SENIOR PERSONAL ASSISTANT COURT MASTER